Section 18(3) in The M.P. Regulation of Uses of Land Act, 1948
(3)All rules made under the section shall be subject to the condition of previous publication, which publication shall he made in the Gazette and in at least two newspapers printed in the Court language of the area, and the date to be specified under clause (3) of Section 22 of the Central Provinces and Berar General Clauses Act, 1914 (1 of 1914), shall not be less than two months from the date on which the draft to the proposed rule was published.
